Mehtab Singh Gill, J. - (1.) THE petitioner has filed this writ petition seeking a writing the nature of Certiorari for quashing the award of Labour Court, Gurdaspur dated 10.8.1998 (Annexure P4).
(2.) IT has been averred that respondent No. 1 was employed with the petitioner as a Moulder on 18.9.1991 at a fixed salary of Rs. 1,500/ -. The respondent No. 1 wanted to leave his job and a settlement came into being between the management and respondent No. 1. Pursuant to settlement arrived at under Section 18(1) of the Industrial Disputes Act, respondent No. 1 was paid Rs. 2,500/ -. Copy of the settlement has been attached as Annexure P1. It is further averred that respondent No. 1 afterwards changed his mind and wanted the management to take him back in service, but, the management refused. He approached the Labour Court and denied his thumb impressions and the settlement, Annexure P1. Notice of motion was issued.
(3.) WE have heard learned Counsel for the petitioner, counsel for respondent No. 1 and perused the petition as also the annexure attached therewith.;